Devavrithan vs Anith Kumar
2023 Latest Caselaw 7430 Ker

OP(C) No.1292/2023                            1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE P.SOMARAJAN
              Tuesday, the 27th day of June 2023 / 6th Ashadha, 1945
                              OP(C) NO. 1292 OF 2023
         EP No. 119 of 2015 in OS 174/2013 OF ADDITIONAL SUB COURT,KOLLAM
   PETITIONER/ADDL. 3RD JUDGMENT DEBTOR:

          DEVAVRITHAN, HINDU MINOR, AGED 12 YEARS S/O. ABHILASH,
          'SUDARSANAM', EDAVA P.O., THIRUVANANTHAPURAM, REPRESENTED BY HIS
          NEXT FRIEND RAJEEVAN, AGED 75, S/O. RAVEENDRAN, MANGALASSERIL HOUSE,
          PRAKKULAM P.O., THRIKKARUVA VILLAGE, KOLLAM TALUK, KOLLAM-691 602.

   RESPONDENTS/DECREE HOLDER & 2ND JUDGMENT DEBTOR:

      1. ANITH KUMAR, S/O. NANU VAIDYAN, AGED 57, THODIYIL, KRISHNA MANDIRAM,
         PRAKULAM CHERRY, PRAKULAM P.O. THRIKARUVA VILLAGE, KOLLAM TALUK
         KOLLAM-691 602.
      2. LEELA W/O. RAJEEVAN, MANGALASSERIL HOUSE, PRAKKULAM P.O.,
         THRIKKARUVA VILLAGE KOLLAM TALUK, KOLLAM-691 602.

        Op (civil) praying inter alia that in the circumstances stated in
   the affidavit filed along with the OP(C) the High Court be pleased to stay
   all further proceedings in EP No.119 of 2015 in OS No.174 of 2013 on the
   file of the Additional Sub Court, Kollam.
        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of OP(C) and upon hearing the arguments of
   M/S.R.S.KALKURA, M.S.KALESH, HARISH GOPINATH & P.I.NAJUMAL HUSSAIN,
   Advocates for the petitioner, the court passed the following:
                                      ORDER

Issue notice to the respondent.

Post on 26.07.2023.

In the meanwhile, there will be an interim order of stay as prayed for till then.

Sd/- P.SOMARAJAN JUDGE

27-06-2023 /True Copy/ Assistant Registrar